A MAHALINGAM Vs. P SUBBAIYAN

JUDGEMENT

(1.) This Criminal Revision Case is directed as against the Judgment in C.A.No.153 of 2008 22.12.2008 on the file of learned Additional District Judge cum Fast Track Judge No: I of Erode, reversing the Judgment made by the learned District Munsif cum Judicial Magistrate, Kodumudi in C.C.No.183 of 2006 dated 14.03.2008.

(2.) The Revision petitioner herein is the complainant in the above C.C.No.183 of 2006 filed under section 138 of N.I Act for dishonor of a cheque issued by the accused/respondent.

(3.) On trial the learned Magistrate having held the respondent / accused guilty of the offence, thereby convicted the respondent by a Judgment dated 14.02008 sentencing him to undergo simple imprisonment for one year and to pay a fine of Rs. 5000/-.